Constitution of India, 1950 — Article 141, 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2), 173(8), 309General Clauses Act, 1897 — Section 10

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High Courts03 Oct 1985Allowed

Bar Council of Kerala Vs Thankappan Pillai

High Court Of Kerala · AIR 1986 Ker 144

Advocates Act, 1961 — Section 15(1)Constitution of India, 1950 — Article 226

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High Courts03 Oct 1985

K.K. Karthiayani Vs V. Venkitachala Iyer

High Court Of Kerala · (1985) KLJ 954

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 18, 18(3), 18(5)

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High Courts26 Sept 1985

Smt. Chechamma Thomas Vs Commissioner of Income Tax

High Court Of Kerala · (1986) 161 ITR 718

Income Tax Act, 1922 — Section 2(6A)Income Tax Act, 1961 — Section 2(22)

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High Courts26 Sept 1985

Commissioner of Income Tax Vs Pooppally Foods

High Court Of Kerala · (1986) 51 CTR 122 : (1986) 161 ITR 729

Income Tax Act, 1961 — Section 35B, 35B(1)

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High Courts23 Sept 1985

Mannathi Kandi pathu and Others Vs Kothil Kollachert Mammad and Others

High Court Of Kerala · (1985) KLJ 769

Kerala Land Reforms Act, 1963 — Section 2(c), 7, 7B, 7B(1), 7B(l)

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High Courts23 Sept 1985

Shivn Vs Motor Accidents Claims Tribunal Trichur

High Court Of Kerala · (1986) 23 KLJ 1015

Kerala Motor Accidents Claim Tribunal Rules, 1977 — Rule 3Motor Vehicles Act, 1939 — Section 110A

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High Courts20 Sept 1985

Joshy Vs Valiathovala S. Co-operative Bank

High Court Of Kerala · (1986) 1 LLJ 210

Industrial Disputes Act, 1947 — Section 17B

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High Courts18 Sept 1985

Kunjannamma and Others Vs Kerala Fisheries Corporation and State Bank of Travancore

High Court Of Kerala · (1985) 09 KL CK 0016

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High Courts18 Sept 1985

Binoo K. John Vs State of Kerala and Others

High Court Of Kerala · (1986) CriLJ 1413

Constitution of India, 1950 — Article 19, 21, 226

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High Courts17 Sept 1985Allowed

The State Trading Corporation of India Ltd. Vs The Assistant Commissioner (Assessment) I and Another

High Court Of Kerala · (1987) 13 ECR 30 : (1986) 61 STC 190

Customs Tariff Act, 1975 — Section 3

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High Courts17 Sept 1985Allowed

State Trading Corpn. of India Ltd. Vs Asstt. Commr. (Assessment) I

High Court Of Kerala · (1987) 12 ECC 73 : (1992) 61 ELT 556

Central Excises and Salt Act, 1944 — Section 3Customs Tariff Act, 1975 — Section 2A, 3, 3(1)Kerala General Sales Tax Act, 1963 — Section 5, 9

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